Section 11 in The Maharashtra Prevention Of Begging Act, 1959
11. Penalty for employing or causing persons to beg or using them for purposes of begging.
Whoever employs or causes, any person to solicit or receive alms, or whoever having the custody, charge or care of a child, connives at or encourages the employment or the causing of a child to solicit, or receive alms or whoever uses another person as an exhibit for the purpose of begging, shall on conviction be punished with imprisonment for a term which may extend to three years but which shall not be less than one year.
